Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Uttar Pradesh - Section Section 93 in The General Rules (Criminal), 1977 93. Notice to appellant and District Magistrate. - As soon as the date is fixed, the Appellate Court shall cause notice to be given to the appellant as well as to the District Magistrate who shall inform the Appellate Court whether anyone will appear to support the conviction.
